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Judgment
R. Narayana Pisharadi, J
The prayers made in this writ petition are as follows:
“i. Issue a writ in the nature of mandamus commanding the respondents 1 and 2 to finalize the investigation on the basis of registration of Ext.P2 crime and
inform the finalization of the investigation to the petitioner, within such time as may be fixed by this Hon'ble Court.
ii. Issue such other orders, writs or directions as are deemed fit by this Hon'ble Court.
iii. Award cost of this proceedings to the petitioner.â€
The petitioner is the de facto complainant in the case registered as per Ext.P2 F.I.R. His grievance is that inspite of the fact that the case was
registered in the year 2016, the investigating officer has not so far completed the investigation of the case and filed final report in the competent court.
The investigating officer had filed a report as early as on 12.03.2020 that the investigation of the case has been completed and factual report has
been submitted to the Director, VACB for scrutiny and that on receipt of the scrutiny report, final report will be filed in the competent court.
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
Inspite of a report filed in this writ petition as early as on 12.03.2020 that the investigation of the case has been completed and factual report has
been submitted to the Director, VACB, no final report has been yet filed in the competent court. In such a situation, I find that it is only proper to give
a direction to the first and the second respondents to complete the verification or scrutiny of the factual report and to file final report within a time
frame to be fixed by this Court. Considering the facts and circumstances of the case, a period of two months would be sufficient to do so.
In the result, the first respondent is directed to complete the scrutiny of the factual report submitted by the investigating officer at the earliest so as
to enable the investigating officer to file final report within a period of two months from today. Thereafter, the investigating officer shall file final report
in the competent court within a period of two months from today. The writ petition is disposed of as above.